Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Bihar - Subsection

Section 94(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)Notwithstanding anything contained in the above sub-rules it shall be lawful for the officer in charge to refuse permission when he thinks that such visit will be prejudicial to the interest of the inmates or the running of homes.